STATE OF U. P. Vs. SINCERE CONSTRUCTION

JUDGEMENT

(1.) Heard Mr. Nimai Dass, learned Additional Chief Standing Counsel with Mr. Manu Ghildyal, learned Standing Counsel appearing on behalf of the appellant and Mr. Tathagat Kumar with Mr. Divyanshu Chaubey and Mr. Sanjeev Pandey, learned counsel appearing on behalf of the respondent.

(2.) This is an appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') challenging the order passed under Sec. 34 of the Act dated February 24, 2021.

(3.) By the aforesaid order, the application filed by the appellant under Sec. 34 of the Act was rejected with the following remarks:- <IMG>JUDGEMENT_91_LAWS(ALL)4_2024_1.jpg</IMG>